The Branch Manager vs Paulraj
2021 Latest Caselaw 21308 Mad

                                                                              C.M.A.(MD)No.257 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 25.10.2021

                                                          CORAM:

                                     THE HONOURABLE MRS.JUSTICE R.THARANI

                                                   C.M.A.(MD)No.257 of 2014
                                                             and
                                                     M.P.(MD)No.2 of 2014
                The Branch Manager,
                United India Insurance Co. Ltd.,
                Indian Complex,
                Dindigul Main Road,
                Ottanchatram,
                Dindigul District.                                                ... Appellant
                                                        Vs.
                1.Paulraj
                2.Maruthayee
                3.Sivaraj                                                        ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act of 1988, against the judgment and decree made in M.C.O.P.No.
                534 of 2010, dated 26.06.2012, on the file of the Motor Accidents Claims
                Tribunal cum Additional District and Sessions Judge, Dindigul.


                                   For Appellant      : No appearance
                                   For R1 and R2      : Mr.C.K.M.Appaji
                                   For R3             : No appearance

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https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.(MD)No.257 of 2014




                                                      JUDGMENT

The learned counsel for the respondents 1 and 2 ready for argument.

There is no representation on the side of the appellant.

2. The case is of the year 2014 and is pending for the past seven

years. Though the case was placed before me on 26.07.2021, 12.08.2021,

01.09.2021 and on 23.09.2021, jthere was no representation on the side of the

appellant. Hence, the matter is posted on 25.10.2021, under the caption “for

arguments or for orders”. Even today (i.e.25.10.2021), there was no

representation on behalf of the appellant.

3. In the above circumstances, there is no use in keeping the Appeal

pending any further. Hence, this Civil Miscellaneous Appeal is dismissed for

default. No costs. Consequently, connected Miscellaneous Petition is closed.

25.10.2021 Index : Yes / No Internet : Yes / No Ls

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.257 of 2014

To

1.The Motor Accidents Claims Tribunal cum

-Additional District and Sessions Judge, Dindigul.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.257 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.257 of 2014

25.10.2021

https://www.mhc.tn.gov.in/judis/